SURJAN SINGH Vs. SANDEEP SAHNI

JUDGEMENT

(1.) This revision has been directed against the order dated 29.12.2009 passed by learned Rent Controller, Shimla in case No. 49-2 of 2007.

(2.) The respondent has filed ejectment petition against the petitioner under Section 14 of the H.P. Urban Rent Control Act, 1987 on several grounds. The petitioner has contested that petition. In the reply to the ejectment petition, the petitioner has taken the plea that respondent is not an agriculturist in Himachal Pradesh and cannot purchase the property In Himachal Pradesh. The building in which the set in question is situated has been illegally and unauthorisedly purchased by the petitioner in violation of Section 118 of H.P. Tenancy and Land Reforms Act. The petitioner cannot and is not entitled to purchase the property in the State of Himachal Pradesh.

(3.) The petitioner has filed an application dated 28.6.2009 for amendment of the reply and he intends to take the plea that respondent has fraudulently obtained agriculturist certificate and then purchased the property in question. The application has been opposed by the respondent. The learned Rent Controller has dismissed the application, hence this revision.